Sanjay Mandal vs State Of Jharkhand

Heard learned counsel for the petitioner and learned counsel for the State.

The present application has been filed for grant of regular bail to the petitioner in connection with Taljhari P.S. Case No.36 of 2020, registered for the

offence under Sections 467, 468, 471, 419, 420 and 120(B) of the Indian Penal Code and under Sections 66(C) and 66(D) of the I.T. Act.

Learned counsel for the petitioner has submitted that the petitioner is in custody since 19.07.2020. The FIR has been lodged against six named persons

and ten unknown persons in which five co- accused persons namely Sintu Kumar Mandal in B.A. No.8865 of 2020 vide order dated 26.11.2020, Irsad

Ansari @ Irshad in B.A. No.9896 of 2020 vide order dated 16.12.2020, Rizwan Ansari in B.A. No.11 of 2021 vide order dated 22.01.2021, Farooque

Ansari in B.A. No.9885 of 2020 vide order dated 16.12.2020 and Badruddin Ansari in B.A. No.9080 of 2020 vide order dated 03.12.2020, have

already been granted bail by the co-ordinate bench of this Court. There is no criminal antecedent against this petitioner. On the above facts, the prayer

for bail have been made.

Counsel for the State has opposed the prayer for bail. Considering the material available on record and period of custody and the fact that the co-

accused persons have already been granted bail, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-

(Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned Sub-Divisional Judicial Magistrate, Dumka in

connection with Taljhari P.S. Case No.36 of 2020, subject to condition that the petitioner will submit self-attested photocopy of his Aadhar Card and

also submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case

without prior permission of the court.